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Judgment
Heard the learned counsels appearing for the parties and perused the documents on record.
In Kenduadih P.S. Case No. 141 of 2016 in which one of the allegations was for committing offence under Section 354 I.P.C . and under Section 8 of POCSO Act, now charge-sheet has been filed for offences under Sections 341, 323, 452, 504 and 506/34 I.P.C . The petitioners are in judicial custody since 02.05.2017.
The learned A.P.P. has opposed the prayer for grant of bail.
Having regard to the facts and circumstances of the case, the petitioner, above-named, is directed to be released on bail on each one furnishing bail bond of Rs. 10,000/- (Rupees Ten Thousand) each with two sureties of the like amount each to the satisfaction of the learned Additional Sessions Judge-1st-cum-Special Judge, Dhanbad, in connection with Kenduadih P.S. Case No. 141 of 2016 corresponding to G.R. No. 4795 of 2016, with the condition that the petitioners shall appear before the trial Court regularly.
The instant application is allowed. Let a copy of this order be sent to the trial Court through FAX.